Sudhir Agarwal, J. - (1.) Heard Sri R.A.Upadhyay, learned counsel for the petitioners and perused the record.
(2.) The writ petition is directed against the judgment dated 22nd May, 2007 passed by Judge, Small Cause Court, Kanpur Nagar decreeing respondent landlord's S.C.C. Suit No.380 of 2001 and directing for ejectment of petitioners tenants from the premises in dispute namely House No.104A/156, Rambagh, Kanpur Nagar and recovery of arrears/damages and revisional order dated 4th August, 2011 passed by Additional District Judge, Court No.11, Kanpur Nagar dismissing petitioner's revision.
(3.) Learned counsel for the petitioners contended that they complied with requirement of Section 20(4) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as "Act, 1972") and deposited entire rent yet both the Courts below have not given benefit of aforesaid provision.;